Ku. Vandana Dhonduram Burghate vs The State Of Maharashtra,Through ...
2023 Latest Caselaw 8232 Bom

Citation : 2023 Latest Caselaw 8232 Bom
Judgement Date : 10 August, 2023

Bombay High Court

Ku. Vandana Dhonduram Burghate vs The State Of Maharashtra,Through ... on 10 August, 2023

Bench: Avinash G. Gharote, M. W. Chandwani

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR.
                          WRIT PETITION NO. 539 OF 2020
                                   Vandana Dhondura Burghate
                                                -Vs.-
                                 The State of Maharashtra and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders             Court's or Judge's Orders.
or directions and Registrar's orders.
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                             Mr.B.G.Kulkarni, counsel for the petitioner.
                             Mrs.K.R.Deshpande, AGP for respondents-State.




                                   CORAM : AVINASH G. GHAROTE AND
                                           M.W.CHANDWANI, JJ.

DATE : 10TH AUGUST, 2023

The Registry does not appear to have complied with the order dated 02/08/2023 passed by this Court for placing all the matters involving the question of upgradation of part time librarian to full time librarian from the date of effect of such upgradation.

2. Learned counsel Mr. Kulkarni as well as learned AGP Mrs. Deshpande to supply on record copies of the list of all such matters, as well as the two sets of judgments, which according to them, take a divergent view on the subject. The same be done by 24/08/2023.

3. List the matter for further consideration on 29/08/2023.

4. The Registry shall also ensure compliance with the order dated 02/08/2023.

KHUNTE

17-wp539.20.odt

5. Tag the petition with Writ Petition Nos.649 of 2020 and 6971 of 2018 as the same issue involved.

(M.W.CHANDWANI, J) (AVINASH G.GHAROTE, J)

KHUNTE